Karnataka High Court
Ishwar Veerappa Jakati vs The State Of Karnataka on 11 June, 2020
1
IN THE HIGH COU RT OF KARNA TAKA
DHARWAD BENCH
DATED TH IS THE 11 T H DAY OF JUNE, 2020
BEFORE
THE HON'BLE MR. JUSTICE ASHOK G NIJAGANNAVAR
CRIMINAL PETITIO N NO.100782/2019
BETWEEN:
1. ISHWAR VEERAPPA JAKA TI
AGE: 52 YEARS , OCC: AGRICULTURE,
R/O: ALNAVAR TO WN,
JUMMA MASIDI ONI,
TQ & DIS T: DHARWAD.
2. KUMARI LEELA VEERAPPA JA KATI
AGE: 55 YEARS ,
OCC: HOUSEHOLD WORK,
R/O: ALNAVAR TO WN,
JUMMA MASIDI ONI,
TQ & DIS T: DHARWAD.
3. SUSHILA KALLAPPA TAVAGAD
AGE: 62 YEARS ,
OCC: HOUSEHOLD WORK,
R/O: ALNAVAR TO WN,
JUMMA MASIDI ONI,
TQ & DIS T: DHARWAD.
4. SAVITRI GANGAPPA PARADHI
AGE: 50 YEARS ,
OCC: HOUSEHOLD WORK,
R/O: ALNAVAR TO WN,
TQ & DIS T: DHARWAD.
... PETITIONERS
(BY SRI GANESH RAIBAGI AND SRI S HRISHAIL M .
JATTI, ADVOCA TES.)
2
AND:
1. THE S TA TE OF KA RNATAKA
THROUGH ALNAVA R P.S.,
R/BY THE S TA TE PUBLIC PROSECU TOR,
HIGH COURT OF KARNATAKA,
DHARWAD BENCH, DHARWAD.
2. SMT.SUMANGALADEVI
W/O. ISHWAR JAKATI
AGE: 40 YEARS ,
OCC: HOUSEHOLD WORK,
R/O: ALNAVAR TO WN,
TQ & DIS T: DHARWAD,
NOW RESIDING A T
C/O. SM T.SHAKUNTALA
BASAVANTRAO SU BEDAR,
MAHANTESHNAGAR,
R/O: YARAGATTI, TQ: SAVADATTI,
DIST: BELAGAVI.
... RESPONDENTS
(BY SRI PRAVEEN K. UPPAR, HCGP, FOR R.1;
SRI A .B.PA TIL, ADVOCATE, FOR R.2.)
THIS CRIMINAL PETITION IS F ILED UNDER
SECTION 482 OF CRIMINAL PROCEDURE CODE,
PRAYING TO QUASH THE IMPUGNED PROCEEDINGS IN
C.C.NO.258/2016 FOR THE OFFENCES PUNISHABLE
UNDER SECTIONS 498-A, 323, 504, 109 READ WITH
SECTION 34 OF IPC & SECTION 3 & 4 OF D.V.ACT, SO
FAR AS PETITIONERS ARE CONCERNED, PEND ING ON
THE FILE OF THE II-ADDL. CIVIL JUDGE (JR.DN.) &
JMFC COURT, DHARWAD, ETC.,.
THIS PETITION COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLO WING:
3
ORDER
Heard the learned counsel for the petitioners and respondent No.2 through video conferencing.
2. It is submitted that both the parties have settled the dispute through mediation. Hence, they have agreed for passing the orders as per the terms stated by them in the mediation.
3. Perused the memorandum of agreement signed by both the parties and their counsels. In view of the submission of the counsel for respective parties, this criminal petition is disposed of in terms of the memorandum of agreement.
4. Consequently, the further proceedings in C.C.No.258/2016 registered for the offences punishable under sections 498A, 323, 504, 109 read with section 34 of IPC and sections 3 and 4 of Dowry Prohibition Act, pending on the file of 4 II Addl. Civil Judge (Jr.Dn.) and JMFC, Dharwad, is hereby quashed.
SD/-
JUDGE M r k/ -